Section 71 in Karnataka Urban Development Authorities Act, 1987
71. Power to make rules.
(1)The Government may by notification make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for all or any of the following matters, namely:-(a)for the guidance of the Authority and persons connected with the administration of this Act or in cases not expressly provided for herein ;(b)the conditions of service of the Chairman and other members of the Authority ;(c)the manner of appointment of committees and the period of such appointment ;(d)the terms and conditions subject to which the Authority may take up development scheme or work and execute it ;(e)the particulars to be specified in the application of the scheme ;(f)the restrictions, conditions and limitations subject to which the Authority may lease, sell or transfer movable or immovable property ;(g)regulating the allotment or sale by auction of sites by the Authority ;(h)the manner of reconstitution of the Authority ;(i)any other matter which has to be or may be prescribed by rules.
